Section 6 in The Rajasthan Land Development Corporation Rules, 1977
6. Enquiry by the Collector.
- The Collector shall proceed to enquire into every claim not rejected under Rule 5 after giving both the Corporation and the claimant an opportunity of being heard and shall determine the loss of income on the basis of the average net income in the five preceding years derived from the crop/s missed during the period of occupation by the Corporation.
